Section 183(2)(a) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 1] [Section 183(2)] [Section 183] [Entire Act]

State of Gujarat - Subsection

Section 183(2)(a) in The Gujarat Panchayats Act, 1993

(a)that the accused shall pay such compensation not exceeding two hundred fifty rupees as the Magistrate considers reasonable, to any person for any damage proved to have been caused to his property or to the produce of land, by' the cattle under the control of the accused, trespassing on his land; and also,

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State of Gujarat - Subsection

Section 183(2)(a) in The Gujarat Panchayats Act, 1993